RISHIRAJ @ TUTUL MUKHARJEE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) These appeals by special leave, at the instance of accused, named; (1) Rishiraj @ Tutul Mukharjee, (2) Samrat @ Laltu Mukharjee, (3) Vijay @ Hallo Jaiswal, (4) Ajay @ Chhotu @ Jijji Jaiswal and (5) Hani @ Koustubh Samadriya, challenge the common judgment and order dtd. 10/8/2018 passed by the High Court of Chhattisgarh at Bilaspur in Criminal Appeal Nos.452, 492, 522 and 538 of 2012.

(2.) The present proceedings arise out of the registration of crime pursuant to First Information Report No.187 of 2010 dtd. 9/6/2010, lodged with Torwa Police Station, District Bilaspur, Chhattisgarh, in respect of offences punishable under Ss. 148, 148, 149, 302 of the Indian Penal Code, 1860 ("IPC", for short) read with Ss. 25 and 27 of the Arms Act, 1959 ("Arms Act", for short). The Report made by one Jugal Kishore @ Gappu (subsequently examined as PW-12 in the trial) was to the following effect:

(3.) In the consequential investigation undertaken, following items were seized from the place of occurrence: -